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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(1) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965

(1)The State Government may, by notification in the Official Gazette, appoint in respect of any area to which this Act applies a Controller to enforce the directions issued under section 4, and to discharge all other functions of the Controller under this Act.